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M/S Dhampur Sugar Mills Ltd vs The Commissioner Of Income Tax on 21 November, 2014

Bench: Anil R. Dave, Kurian Joseph

     ITEM NO.41                               COURT NO.3                     SECTION IIIA

                                    S U P R E M E C O U R T O F        I N D I A
                                            RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C) No(s).12236/2014

     (Arising out of impugned final judgment and order dated 18/09/2013
     in ITA No.211/2011 passed by the High Court Of Judicature at
     Allahabad)

     M/S DHAMPUR SUGAR MILLS LTD                                              Petitioner(s)

                                                       VERSUS

     CIT & ANR                                                          Respondent(s)
     (With office report)

     WITH SLP(C)No.20946/2014 - (With Office Report)

     Date : 21/11/2014 These petitions were called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE ANIL R. DAVE
                           HON'BLE MR. JUSTICE KURIAN JOSEPH

     For Petitioner(s)                  Mr. Ambhoj Kumar Sinha,Adv.
                                        Mr. Rakesh Gupta,Adv.

     For Respondent(s)                  Ms. Purnima Bhat Kak,Adv.
                                        Mrs. Anil Katiyar,Adv.

                            UPON hearing the counsel the Court made the following
                                               O R D E R

Service has been completed in both the matters. Learned counsel appearing for the respondents prays for some time to file counter affidavit.

Counter affidavit may be filed within four weeks from today.

Rejoinder affidavit, if any, may be filed within four weeks thereafter.

List the matters on 19th January, 2015.

Reason: (Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar